Madhya Pradesh High Court
Smt. Sonali Shukla vs Krishna Gopal Shukla on 21 March, 2016
WP-5401-2016
(SMT. SONALI SHUKLA Vs KRISHNA GOPAL SHUKLA)
21-03-2016
Shri S. B. Shrivastava, learned counsel for the petitioner. The grievance of the petitioner in this petition is that the case of the petitioner is pending for adjudication before the trial court since 2009, hence a direction be issued to the trial court to decide the case in a time bound manner.
Looking to the aforesaid facts of the case, this writ petition is disposed of with the observation that the trial court shall take appropriate step to decide the case expeditiously, preferably within a period of six months from the date of receipt of copy of this order.
It is hereby clarified that this court has not opined on merits of the case.
C c as per rules.
(S.K. GANGELE) JUDGE bks